- (1.) Delay condoned.
(2.) Appeal admitted.
(3.) This appeal by special leave is directed against the impugned final order dated 21.12.2013 in Criminal Appeal No. 290 of 1998 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur, Maharashtra, whereby the High Court was pleased to allow the criminal appeal of the respondent - State herein.;